- (1.) This order disposes of both the afore-mentioned revision petitions filed against the judgment dated 23.04.2012 passed by learned Additional Sessions Judge, Bathinda dismissing the appeal filed by the present petitioners against the judgment of conviction and quantum of sentence dated 04.01.2011 passed by learned Judicial Magistrate 1 st Class, Bathinda vide which petitioner Harpal Singh was convicted for the offence under Section 324 read with Section 34 of Indian Penal Code (for short 'IPC') and petitioner Nachattar Singh for the offence under Section 324 IPC and both petitioners were sentenced to undergo rigorous imprisonment for one year each and to pay a fine of Rs. 500/- each.
(2.) In brief, allegations against the petitioners-accused are that on 25.03.2005 at about 4.00 P.M., both the petitioners-accused voluntarily caused hurt to Labh Singh and Sukhmander Singh by means of Sword. As per medical evidence, injured Labh Singh sustained one simple injury whereas injured Sukhmander Singh sustained two simple injuries.
(3.) It has been contended by learned counsel for the petitionersaccused that he does not want to press both the revision petition so far as the judgment of conviction passed by learned trial Court and as affirmed by learned first Appellate Court is concerned.;